Delhi High Court - Orders
Miss Advika Baghel And Ors vs Sanskriti School And Ors on 10 November, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4461/2020
MISS ADVIKA BAGHEL AND ORS .....Petitioners
Through: Mr. Khagesh B Jha and Ms. Shikha
Sharma Bagga, Advocates
versus
SANSKRITI SCHOOL AND ORS .....Respondents
Through: Ms. Avnish Ahlawat, SC with Mr.
N.K. Singh, Ms. Aliza Alam and Mr. Mohnish
Sehrawat, Advocates for GNCTD/R-3.
Dr. S.S. Hooda, Advocate for R-4/CAG.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.11.2025 CM APPL. 69727/2025
1. This application is filed on behalf of Respondent No. 4 under Section 151 of CPC for deletion of Comptroller and Auditor General of India (CAG) from the writ petition and impleadment of Additional Deputy Comptroller and Auditor General (Central Region) in place of CAG.
2. Issue notice.
3. Mr. Khagesh B Jha, learned counsel accepts notice on behalf of the Petitioners and on instructions submits that Petitioners have no objection to the application being allowed for deletion and substitution albeit the averments on merit are refuted.
4. Accordingly, for the reasons stated in the application, the same is W.P.(C) 4461/2020 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2025 at 21:25:45 allowed, deleting CAG from the array of parties and impleading Additional Deputy Comptroller and Auditor General (Central Region) as Respondent No. 4.
5. Amended Memo of Parties be filed within one week from today.
6. Application stands disposed of.
JYOTI SINGH, J NOVEMBER 10, 2025 S.Sharma W.P.(C) 4461/2020 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2025 at 21:25:45